BHIKU ANNA TAMBE Vs. GANPAT ANNA TAMBE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. The Rule is made returnable immediately at the request of and with the consent of the learned counsel for the parties.

(3.) The challenge in this Petition is to the portion of the Lokayukta's order dtd. 6/12/2019 to the extent it directs Shree Someshwar Sahakari Sakhar Karkhana Ltd. (Respondent No.2) not to pay price towards the supply of sugarcane to Bhiku Anna Tambe and Laxman Anna Tambe (Petitioners) and instead, to pay this amount to Ganpat Anna Tambe (Respondent No.1).